Section 15(5) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
(5)For the purpose of this section, the Registrar may write by registered post to any registered practitioner at the address which is entered in the Register to enquire whether he has ceased to practice or has changed his residence and, if no answer is received to the said letter within six months, the Registrar may remove the name of such registered practitioner from the Register:Provided that the Board may, on being satisfied on the application of such practitioner that he has not ceased to practise, direct that his name be re-entered in the Register on payment of such fees as may be prescribed.
